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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2)(b) in Haryana Municipal Corporation Act, 1994

(b)that but for the votes obtained by the returned candidate the petitioner or such other candidate would have obtained a majority of the valid votes, such authority shall after declaring the election of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected.